Section 13(2) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995
(2)Interest shall be credited with effect from the last day in each year in the following manner:(i)on the amount to the credit of a subscriber on the last day of the preceding year, less sums, if any, withdrawn during the current year, interest for twelve months;(ii)on sums withdrawn during the current year interest from the beginning of the current year upto the last day of the month preceding the month of withdrawal;(iii)on all sums credited to the subscriber's account after the last day of the preceding year interest from the current year;(iv)the total amount of interest shall be rounded to the nearest whole rupee (fifty paise and more counting as the next higher rupee):Provided that when the amount standing to the credit of a subscriber has become payable, interest shall thereupon be credited under this rule in respect only of the period from the beginning of the current year or from the date of deposit, as the case m4y be, upto the date on which the amount standing to the credit of the subscriber becomes payable.
